Section 26(1B) in Karnataka Municipal Corporations Act, 1976
(1B)[ A person shall be disqualified for being chosen as and for being a Councillor if he is disqualified under section 26C.Provided that the disqualification under this sub-section shall cease to operate after the expiry of three years from the date of the order made under section 26C] [Inserted by Act 39 of 2003 w.e.f 16.1.2004 by notification. Text of the notification is at the end of the Act.]
